(1.) The present writ application is filed under Article 227 of the Constitution of India seeking following relief :
(2.) The parties will be referred asfar as possible as per their original position in the suit.
(3.) The petitioner herein is the original defendant, happens to be tenant of the suit premises owned by the respondents, happen to be landlord who instituted suit for eviction before the Small Cause Court, Vododara being Small Cause Suit No. 86 of 2019 on various grounds.